(1)The Municipality shall ensure, within a reasonable time, and subject to the availability of resources, that all public streets under category I, category II and category III have raised footpaths adjoining such public streets.(2)Notwithstanding the existing situation, the Empowered Standing Committee shall specify different minimum widths for footpaths which are adjacent to the public streets under category I, category II, or category III so as to be not less than one and a half metres on each side in any case:Provided that more than one minimum width may be specified for the footpaths abutting each category of public street so as to provide for different requirements owing to different abutting land uses:Provided further that while prescribing or revising any regular line of a public street, it shall be stipulated that the specifications of minimum width for footpaths shall be complied with.(3)The minimum widths referred to in sub-section (2) may be revised by the Empowered Standing Committee.
